AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 166 wordsGurpal Singh Ahluwalia, J
This third repeat application under Section 439 of Cr.P.C. has been filed for grant of bail. The second application was dismissed for want of prosecution by order dated 10/11/2022 passed in MCRC No.52781/2022.
The applicant has been arrested on 10/04/2021 in connection with Crime No.312/2020 registered at Police Station Morar, District Gwalior for offence under Sections 307, 302, 147, 148, 149 & 34 of IPC and Section 25 & 27 of Arms Act.
It is fairly conceded by the counsel for the applicant that SLP (Crl.) No.6536/2021 filed by co-accused Prince Arora has been dismissed by the Supreme Court by order dated 20/10/2021 with liberty revive the prayer after all the eye witnesses are examined, therefore, he seeks permission of this Court to withdraw this application with aforesaid liberty.
In view of the order dated 20/10/2021 passed in SLP (Crl.) No.6536/2021, this application is also dismissed as withdrawn with liberty to revive the prayer after the examination of all the eye witnesses.